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Jharkhand High Court

M/S.National Insurance Co.Ltd. vs Faziran Bibi & Ors. on 23 April, 2014

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                            M.A. No. 240 of 2010
                                                   ­­­­­­
                     M/s National Insurance Company Limited
                                                                .... .... ....  Appellant
                                             Versus
                     Faziran Bibi & Ors.                        .... .... ....    Respondents
                                                   ­­­­­­
                     CORAM:                  HON'BLE MR. JUSTICE D.N. UPADHYAY
                                                   ­­­­­­  
                     For the Appellant                    : Mr. Basav Chatterjee, Advocate
                     For the Respondent no.1­8 : Mr. S.K. Laik, Advocate
                                                  ­­­­­­
        05/23.04.2014

Notice issued against respondent no.9 returned unserved  with a note that 'not available at the address given'.

Learned   counsel   appearing   for   the   appellant   seeks  permission   to   take   steps   for   substituted   service   of   notice   against  respondent no.9 for which draft notice shall be furnished within two  weeks and after getting it verified from the office, the same shall be  received   by   the   counsel   for   its   publication   in   the   local   daily  newspaper, circulation of which is available in the District of Bokaro.

       (D. N. Upadhyay, J.)                Anit